Wahid Khan @ Razia vs State Of Rajasthan
2021 Latest Caselaw 3289 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 627/2021

1. Wahid Khan @ Razia S/o Lt. Razzak Khan, Aged About 30 Years, R/o Behing Shekh Ji Pol, Laykan Mohalla Police Station Sdar Kotwali, Jodhpur (Raj.). (Presently Lodged At Central Jail, Jodhpur).

2. Imran @ Gogiya S/o Shakil Ahmad, Aged About 30 Years, R/o Laykan Mohalla Above Line, Jodhpur (Raj.). (Presently Lodged At Central Jail, Jodhpur).

----Petitioners Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Kaushal Gautam For Respondent(s) : Mr. B.R. Bishnoi, AGC Mr. Kailash Chandra Panchariya

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

05/02/2021

The present bail application has been filed under

Section 439 Cr.P.C. on behalf of the petitioners, who are in

custody in relation to F.I.R. No.124/2020, Police Station Sadar

Kotwali, District Jodhpur, for the offences under Sections 147,

148, 149, 341, 323, 307, 324, 325 and 326 of the IPC and Section

4/25 of the Arms Act.

Heard learned counsel for the petitioners and learned Public

Prosecutor. Perused the material available on record.

The petitioners Wahid Khan @ Razia and Imran @ Gogiya

have been chargesheeted in the FIR No.124/2020 registered at

Police Station Sadar Kotwali, District Jodhpur. As per the order

rejecting bail, there are number of cases registered against the

petitioners. The fact remains that multiple criminal cases were

(2 of 2) [CRLMB-627/2021]

also existing against the co-accused Wasim Akram @ Bhaniya and

Yunus Khan who have been enlarged on bail by this Court. The

allegation of causing sharp weapon injuries to the injured is

specifically attributed to the co-accused Ajaz. The petitioners are

alleged to have inflicted injuries to the injured by an iron pipe

(Wahid Khan @ Razia) and stone (Imran @ Gogiya). None of the

injuries caused by blunt weapons were opined to be life

endangering.

In view of above and having regard to the entirety of facts

and circumstances as available on record and upon a consideration

of the arguments advanced at the Bar, this Court is of the opinion

that the petitioners deserve to be enlarged on bail.

Consequently, the bail application is allowed. It is ordered

that the accused-petitioners namely Wahid Khan @ Razia S/o Lt.

Razzak Khan and Imran @ Gogiya S/o Shakil Ahmad arrested in

connection with F.I.R. No.124/2020, Police Station Sadar Kotwali,

District Jodhpur shall be released on bail; provided each of them

furnishes a personal bond of Rs.50,000/- and two surety bonds of

Rs.25,000/- each to the satisfaction of the learned trial court with

the stipulation to appear before that Court on all dates of hearing

and as and when called upon to do so.

(SANDEEP MEHTA),J

33-Mamta/-

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